High Courts05 Jan 2001
Rohin Kaushal Vs Aalok Jagga
Punjab And Haryana At Chandigarh · AIR 2001 P&H 213 : (2001) 2 RCR(Civil) 219
Civil Procedure Code, 1908 (CPC) — Order 1 Rule 10Constitution of India, 1950 — Article 226
COURT ARCHIVE
Punjab And Haryana At Chandigarh judgments
92,229 judgments · page 3,007 of 4,612
High Courts05 Jan 2001
Resham Singh Vs State of Haryana
Punjab And Haryana At Chandigarh · (2001) 2 RCR(Criminal) 586
Penal Code, 1860 (IPC) — Section 323, 34, 498
High Courts05 Jan 2001
Gurmain Singh Vs State of Punjab
Punjab And Haryana At Chandigarh · (2001) 2 RCR(Criminal) 558
Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 326, 34
High Courts05 Jan 2001
Sat Pal Bhatia Vs Union of India
Punjab And Haryana At Chandigarh · (2001) 2 RCR(Criminal) 193
Criminal Procedure Code, 1973 (CrPC) — Section 186Foreign Exchange Regulation Act, 1973 — Section 35, 56, 8(1)Penal Code, 1860 (IPC) — Section 120
High Courts05 Jan 2001Dismissed
Municipal Committee, Sirsa Vs Hazara Ram
Punjab And Haryana At Chandigarh · (2002) 1 RCR(Civil) 471
Land Acquisition Act, 1894 — Section 18(3)
High Courts05 Jan 2001Allowed
Hazara Ram and Another Vs Municipal Committee, Sirsa
Punjab And Haryana At Chandigarh · (2002) 2 RCR(Civil) 631
Land Acquisition Act, 1894 — Section 28A
High Courts05 Jan 2001
Amritsar Improvement Trust Vs Amritsar District Court's Advocates Co-op. House Building Society
Punjab And Haryana At Chandigarh · AIR 2001 P&H 209 : (2001) 3 RCR(Civil) 528
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 32, 151Punjab Town Improvement (Utilisation of Lands and Allotment of Plots) Rules, 1983 — Rule 10(3)
High Courts05 Jan 2001Allowed
Roop Lal Sharma Vs Chandigarh Administration
Punjab And Haryana At Chandigarh · (2001) 01 P&H CK 0013
Industrial Disputes Act, 1947 — Section 10(1)
High Courts05 Jan 2001
Dev Raj Vs Municipal Council, Malerkotla
Punjab And Haryana At Chandigarh · (2001) 1 RCR(Civil) 752
Civil Procedure Code, 1908 (CPC) — Order 43 Rule 1
High Courts04 Jan 2001Dismissed
Kashi Nath Sharma Vs Secretary to Government, Punjab Health Deptt.
Punjab And Haryana At Chandigarh · (2001) 01 P&H CK 0214
Constitution of India, 1950 — Article 14, 16, 226
High Courts04 Jan 2001Dismissed
Haryana State Vs Smt. Parbati Devi
Punjab And Haryana At Chandigarh · (2001) 3 RCR(Civil) 786
Motor Vehicles Act, 1988 — Section 166
High Courts04 Jan 2001
Bhupinder Singh Vs Union Territory, Chandigarh
Punjab And Haryana At Chandigarh · AIR 2001 P&H 174 : (2001) 3 CivCC 137 : (2001) 3 CivCC 137 : (2001) 1 ILR (P&H) 580 : (2001) 3 RCR(Civil) 595
Chandigarh Lease Hold of Sites and Buildings Rules, 1973 — Rule 12(2), 8, 9Chandigarh Lease Hold of Sites and Buildings Rules, 1975 — Rule 10, 9Constitution of India, 1950 — Article 226
High Courts04 Jan 2001Dismissed
Dilbagh Singh Vs Thakur Singh
Punjab And Haryana At Chandigarh · (2001) 01 P&H CK 0203
Motor Vehicles Act, 1988 — Section 110
High Courts04 Jan 2001
Vijay Kumar and others Vs State of Punjab and others
Punjab And Haryana At Chandigarh · (2001) 01 P&H CK 0188
Constitution of India, 1950 — Article 14, 16, 226
High Courts04 Jan 2001
Jatinder Singh Vs Bachan Singh
Punjab And Haryana At Chandigarh · (2001) 1 RCR(Civil) 762
High Courts04 Jan 2001
Kabul Singh Vs State of Punjab
Punjab And Haryana At Chandigarh · (2001) 01 P&H CK 0160
Constitution of India, 1950 — Article 14, 16, 226
High Courts04 Jan 2001
Amrik Singh Vs Surjit Singh
Punjab And Haryana At Chandigarh · (2001) 2 RCR(Civil) 736
Civil Procedure Code, 1908 (CPC) — Section 100
High Courts04 Jan 2001
State of Punjab Vs Mehar Singh
Punjab And Haryana At Chandigarh · (2001) 2 RCR(Civil) 18
Land Acquisition Act, 1894 — Section 18, 23, 23(1, 4, 4(1)
High Courts04 Jan 2001
M/s Shiva Trading Co. Vs State of Punjab
Punjab And Haryana At Chandigarh · (2001) 2 RCR(Civil) 505
Constitution of India, 1950 — Article 14, 16, 226
High Courts04 Jan 2001
Des Raj Vs Surjit Kaur
Punjab And Haryana At Chandigarh · AIR 2001 P&H 146 : (2001) 2 RCR(Civil) 304
General Clauses Act, 1897 — Section 13Punjab State Election Commission Act, 1994 — Section 35, 89